C.K. Purushothaman vs The Deputy Tahasildar (Rr)
2022 Latest Caselaw 11423 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                     WP(C) NO. 22008 OF 2013
PETITIONER:

            C.K. PURUSHOTHAMAN
            CHERUTHOTTAMKARAYIL HOUSE,
            THRISSLERI, PARTIKULAM P.O.,
            MANANTHAVADY, WAYANAD DISTRICT.
            BY ADV SRI.V.SHYAM

RESPONDENTS:

    1       THE DEPUTY TAHASILDAR (RR)
            MANANTHAVADY-670 645.
    2       THE TAHASILDAR TALUK OFFICE
            MANANTHAVADY-670 645.
    3       THE REVENUE DIVISIONAL OFFICER
            MANANTHAVADY-670 645.
    4       THE DISTRICT COLLECTOR
            WAYANAD, KALPETTA-670 645.
    5       STATE OF KERALA REP.BY THE SECRETARY
            REVENUE DEPARTMENT, GOVERNMENT OF
            KERALA,THIRUVANANTHAPURAM-695 001.


            BY SMT.RESMITHA R.CHANDRAN

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   02.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.22008 of 2013
                                        2




                        MOHAMMED NIAS. C.P.,J
                                 ------------
                          WP(C)No. 22008 of 2013
                         - - - - - - - - - - - - - - - - - - ----
                  Dated this the 2nd day of December, 2022


                                  JUDGMENT

When the matter was taken up on 05.11.2022, 14.11.2022

and 25.11.2022, there was no representation for the petitioner.

Today also there is no representation. Hence, the writ petition is

dismissed for default.

Sd/-

MOHAMMED NIAS. C.P.,JUDGE

dlK 1.12.2022